MANOJBHAI RAMJIBHAI DANTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No. I-11192050210468 of 2021 with Sanand Police Station, District-Ahmedabad Rural, for the offence punishable under Ss. 323, 324, 504, 506(2), 114 of the Indian Penal Code.

(2.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Advocate Ms. HIMANSHI BALODI has instruction to appear on behalf of the Original Complainant. She is permitted to file her appearance on behalf of the Original Complainant. She places on record the Affidavit of the complainant in vernacular. The complainant also presents and ratifies the contents of the Affidavit indicating that has no objection to grant of regular bail to the applicant.